(1)The quorum for the meeting of the Consultative Council shall be one-third of the total number of members.(2)If at the commencement of a meeting or at any time during the progress of the meeting after its commencement there is no quorum, it shall be adjourned. No quorum shall be necessary at an adjourned meeting.(3)All questions arising for decision shall be decided by a majority of votes, and the names of the persons voting for and against a motion shall be recorded in the minutes book.(4)In the event of an equality of votes, the Chairman shall have and exercise a casting or second vote.
